The Registrar Of Coopertive Societies vs Ranjit Das And Anr
2024 Latest Caselaw 7855 Gua

Gauhati High Court

The Registrar Of Coopertive Societies vs Ranjit Das And Anr on 28 October, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/4

GAHC010197102024




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/2965/2024

            THE REGISTRAR OF COOPERTIVE SOCIETIES, ASSAM
            KHANAPARA, GUWAHATI-22, REPRESENTED BY ADDL. REGISTRAR OF
            COOPERATIVE SOCIETIES (GENERAL)



            VERSUS

            RANJIT DAS AND ANR
            S/O LATE KAMINI DAS, EX-CHAIRMAN, DIBRU DANGARI RIVER PART-I,
            MEEN SAMABAY SAMITY LTD., R/O VILL- DIGHALTARANG, P.S.-
            BAGHJAN, DIST- TINSUKIA, ASSAM

            2:BIKASH DAS
             S/O LATE SACHINDRA MOHAN DAS
             R/O VILL- GUIJAN
             P.O.-RONGAGORA
             DIST- TINSUKIA
            ASSA

Advocate for the Petitioner   : MR. V RAJKHOWA,

Advocate for the Respondent : MR. S BANIK,




             Linked Case : WP(C)/6243/2023
                                                         Page No.# 2/4

DIBRU DANGARI RIVER PART I MEEN SAMABAY SAMITY LTD.
POST OFFICE- DIGHALTARANG
DISTRICT- TINSUKIA
ASSAM REPRESENTED BY ITS CHAIRMAN RANJIT DAS AGED ABOUT 54
YRS

S/O- KAMINI DAS

R/O- VILLAGE DIGALTAARANG

POST OFFICE- DIGHALTARANG

P.S- BAGHJAN

DIST. - TINSUKIA
ASSAM
PIN- 786151 R


VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
CO-PERATION DEPTT.
DISPUR
GUWAHATI- 06.

2:THE REGISTRAR OF COOPERTIVE SOCIETIES

ASSAM
KHANAPARA
GUWAHATI-22.

3:THE ASSISTANT REGISTRAR OF COOPERTIVE SOCIETIES

ASSAM
KHANAPARA
GUWAHATI-22.

4:BIKASH DAS
S/O-LATE SACHINDRA MOHAN DAS

R/O-VILLAGE-GUIJAN
PO-RANGAGORA
                                                                      Page No.# 3/4

          DISTRICT-TINSUKIA
          ASSAM
          ------------
          Advocate for : MR. S BANIK
          Advocate for : SC
          CO OP appearing for THE STATE OF ASSAM AND 2 ORS.



                                BEFORE
                HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                    ORDER

Date : 28.10.2024 Mr. V. Rajkhowa, learned counsel for the applicant submits that in terms of the judgment and order dated 30.04.2024, passed in WP(C) 6243/2023 and other connected cases, a direction was issued in paragraph 13 thereof that the new Board of Directors shall be constituted preferably within a period of 3 (three) months from the date of communication of the certified copy of the order.

2. It is submitted that due to reasons morefully explained in the application, the new set of Board of Directors could not be appointed within the time allowed.

3. Accordingly, by filing this interlocutory application, the applicant is seeking extension of time to comply with the order of the Court and prays for 3 (three) months (now 45 days since the application was filed on 18.09.2024) time.

4. Mr. S. Banik, learned counsel for the respondent no.1 has submitted that against the order referred above, the respondents have filed a review petition, being Review Petition No. 163/2024. He submits that the said review Page No.# 4/4

petition would become infructuous if the prayer made in this interlocutory application is allowed.

5. Accordingly, issue a notice returnable on 07.11.2024.

6. List the matter along with Review Petition No. 163/2024 on 07.11.2024.

JUDGE

Comparing Assistant